Section 2(1) in Guidelines For International Collaboration Research Projectsinvolving Transfer Or Exchange Of Biological Resources Or Information Relating Thereto Between Institutionsincluding Government Sponsored Institutions And Such Institutions In Other Countries
(1)The collaborative research project shall clearly state in the proposal,-(a)the key investigator(s) in each of the collaborating institution, who shall be responsible for all compliances and in case of any contravention, this person will be held responsible. Changes in the identity of the key investigator should be intimated to the concerned Department/ Ministry of the Central Government;(b)details of biological resources occurring in India and knowledge associated thereto, intended to be exchanged or transferred under the project, such as biological name, quantity, purpose, source, place of collection and such other activities;(c)value addition, if any, to the biological resource and associated knowledge;(d)in case the biological resource referred to in (b) above has any special status under any law in force in India or any international agreement, the details of the same may be provided, including necessary clearances from competent authority.
